2. Mode of previous publication of notification under subsection (4) of section 1.
- The draft of a notification under subsection (4) of section 1 of the Act shall, in addition to its publication in the Official Gazette, be published as follows :(1)If it pertains to the application of the provisions of the Act to any public trust or class of public trusts,(a)in such newspapers as may be determined by the State Government from time to time,(b)by affixing a copy thereof on the notice board at the office of -(i)the Charity Commissioner,(Deleted),(iii)the Collector in Greater Bombay, and(iv)the Mamlatdar or Mahalkari or (as the case may be the Tahsildar) in areas outside Greater Bombay.(ii)(2)If it pertains to the exemption of any public trust or class of trusts from all or any of the provisions of the Act, subject to conditions, if any, as may be specified in this behalf,(a)in such newspaper or newspapers as may be determined by the State Government for the purpose,(b)by affixing a copy thereof on the notice board at the office of -(i)the Charity Commissioner, and(ii)the Deputy and Assistant Charity Commissioner concerned.
